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State of Odisha - Section

Section 12 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951

12. Return of original agreement and bonds to borrower on repayment of loan.

- The original agreement with the security bond in the said Form 'D' if any, shall be returned, duly cancelled, to the applicant if he so desired, after the whole amount borrowed has been repaid with costs, if any, in full.